- (1.) Supplementary affidavit filed today by the learned counsel for the petitioners is taken on record.
(2.) Heard learned counsel for the petitioner, learned counsel for the private respondent and learned A.G.A.
(3.) This writ petition has been filed with the following pryers:- A. To issue writ order or direction in the nature of habeas corpus directing the respondent nos. 2 to 4 to produce corpus, Kusum Devi, D/O Shiv Kumar W/O Sri Jai Prakash, petitioner no. 2 before this Hon'ble Court to enable her to make her statement on the facts stated above whereupon she may be set at liberty to go and live with the petitioner no. 1. B. To issue writ order or direction in the nature of habeas corpus directing the respondent no. 4 to command the respondent no. 6 to produce the corpus either alive or dead before this Hon'ble Court. C. To issue writ order or direction in the nature of mandamus directing the authority concerned to take coercive step against the concerned respondent no. 6 in accordance with law. ;